SRI C.J. BHARGAVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard. The petitioner is accused No. 1 in Crime No.360/2017 of Somwarpet police station. The said case is registered against the petitioner and his father-Jeevarathna (A2) for the offences punishable under Sections 379 and 436 of IPC on the basis of the complaint of Smt.Parvathi H.K.

(2.) The case of the prosecution is as follows:- That the accused made a proposal to the complainant that they will look after the management of the coffee estate, owned by the complainant at Dodda Hanakaodu Village, and pay her Rs. 50,000/- p.a. at the time of coffee bean reaping season. Thereafter did not meet her. On 5.12.2017 she was informed by the villagers of the said village that on that day at about 7.00 P.M, the accused have reaped about 20-25 bags of coffee beans and took away in Maruthi Omni Car and set the back side of the farm house of complainant on fire.

(3.) Learned counsel for the petitioner submits that the complainant has entered into an agreement of lease with the petitioner and later she has resiled. To deprive the rights of the petitioner under the lease agreement, she has falsely implicated the petitioner and his father in the case. He submits that the Sessions Court has already granted anticipatory bail to the petitioner's father on the ground of age and imposing suitable conditions, the petitioner may be granted anticipatory bail.